Central Information Commission
Sreekumar. M. S. vs Life Insurance Corporation Of India on 11 June, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/LICOI/A/2019/142684
Mr. Sreekumar MS ... अपीलकता/Appellant
VERSUS
बनाम
CPIO ... ितवादी /Respondent
Life Insurance Corporation of
India, Divisional Office, Jeevan
Prakash, PB No. 1133, MG Road
Ernakulam-682011
Relevant dates emerging from the appeal:
RTI : 09-03-2019 FA : 30-05-2019 SA : 02-09-2019
CPIO : 28-03-2019 FAO : 20-06-2019 Hearing : 03-06-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Earnakulam. The appellant seeking information regarding copy of muster roll pertaining to the employment of the appellant from 2007 to 31.05.2018, etc.
2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 30.05.2019 requesting that the information should be provided to him. The first appellate authority was ordered on 20.06.2019 and disposed of his first appeal. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been provided to him and requested the Commission to direct the respondent to provide complete and correct information.
Page 1 of 3Hearing:
3. The appellant was represented through his representative Shri Menon who attended the hearing through audio-call. The respondent, Ms. Uma Tankachi, CPIO attended the hearing through audio-call.
4. The written submissions of the parties are taken on record.
5. The representative of the appellant submitted that the information has wrongly not provided to the appellant on his RTI application dated 09.03.2019. The representative of the appellant further submitted that the appellant was working as a temporary employee and in 2018 he was suspended from the organization and he was regularly marking his attendance in the organization and he has worked for more than 11 years. He further stated that no reasoned order was given by the FAA.
6. The respondent submitted that vide their letter dated 28.03.2019, they have categorically informed the appellant that they are not having any such employee in their muster roll for the period mentioned and hence they are unable to provide the information sought.
Decision:
7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the appellant was aggrieved that the information was wrongly denied to him by the respondent on his RTI application. In view of this, the Commission directs the respondent to give an affidavit to the appellant deposing that the information sought regarding copy of muster roll of the appellant is not available in their records and there is no record regarding the employment of the appellant. A copy of affidavit should also be given to the Commission. The above directions of the Commission should be complied within a period of 15 days from the date of receipt of this order.
8. With the above observations, the appeal is disposed of.
9. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date : 03-06-2021
Authenticated true copy
(अिभ मािणत स#ािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:
1. CPIO Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, PB No. 1133, MG Road, Ernakulam-682011
2. Mr. Sreekumar MS Page 3 of 3